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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(3)(iv) in Bihar Value Added Tax Rules, 2005

(iv)After the deposit is made, the portions of the challan marked "Triplicate" and "Quadruplicate" shall be handed over to the contractor from whose bills the deduction has been made.